Oriental Insurance Company ... vs Jaswant Singh Chattar Singh ...
2021 Latest Caselaw 3 Bom

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                                                                      34-ia-3837-20 in fast-98516-20.doc


         Digitally
         signed by
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Dinesh   Dinesh S.
         Sherla                     CIVIL APPELLATE JURISDICTION
S.
Sherla
         Date:
         2021.01.02
         13:46:37
                                        I.A. NO. 3837 OF 2020
         +0500
                                                  IN
                                FIRST APPEAL (ST) NO. 98516 OF 2020

                 Oriental Insurance Company Limited                ...Appellant/Applicant
                      V/s.
                 Jaswant Singh and ors.                            ...Respondents.

                 Ms Sneha S. Dwivedi for the Appellant/Applicant.

                                          CORAM      :         N.R. BORKAR, J.

                                          DATE       :         1st JANUARY, 2021.
                                                               (VACATION COURT)
                  P.C. :

1. Issue notice to the respondents, returnable on 8.2.2021.

2. In the meantime, the execution of the judgment and award

dated 14.2.2020 passed by the Member, Motor Accident Claims

Tribunal, Pune in M.A.C.P. No. 357 of 2018 is stayed, subject to

deposit of awarded amount by the appellant alongwith interest

before the concerned Tribunal within a period of four weeks from

today.

3. S.O. to 8.2.2021.

                                                               [N.R.BORKAR, J.]




                 Dinesh S. Sherla                        1/1